Mahesh Kumar Sharma S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5602 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11354/2021

Mahesh Kumar Sharma S/o Late Shri Maali Ram Sharma, Aged
About 40 Years, R/o Ward No. 23, Shri Madhopur, District- Sikar,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Principal Secretary, Local
        Self Government Department, Secretariat, Jaipur. Pin
        302005
2.      The Director, Local Self Government Department, Near
        Civil Line Phatak, Jaipur. Pin 302005
3.      Municipal Board, Shrimadhopur, Through Its Executive Of-
        ficer, District- Sikar, (Rajasthan) Pin 332715.
4.      Danaram S/o Rugha Ram, R/o Ward No.5, Shrimadhopur,
        Tehsil Shrimadhopur,distict Sikar.
                                                                 ----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Tailor

JUSTICE DINESH MEHTA

Order

05/10/2021

1. This writ petition has been filed by the petitioner with the

following prayer:-

"It is therefore prayed that the writ petition may kindly be allowed and direction be issued to the respondents to remove the illegal construction raised in above plot without permission to the municipality and protect the public road in the interest of justice.

Any other relief which the Hon'ble Court may deem fit and proper may kindly be passed in favour of the petitioners."

(2 of 2) [CW-11354/2021]

2. A Division Bench of this Court in Jagdish Prashad Meena &

Ors. Vs. State of Rajasthan & Ors. : D.B. Civil Writ Petition

(PIL) No.10819/2018, vide order dated 30.01.2019, has

directed creation of Public Land Protection Cell (PLPC) for rural

areas in every district. Counsel for the petitioner submitted that

he may be permitted to submit a representation before the PLPC

and respondents be directed to dispose of the same within a

period of two months.

3. Accordingly, the writ petition stands disposed of in view of

the directions issued by the Division Bench of this Court in

Jagdish Prashad Meena (supra) while giving liberty to the

petitioner to file a representation before PLPC, along with certified

copy of the order instant and photocopy of the judgment

aforesaid, within a period of two weeks from today.

4. In case, representation is so addressed, the competent

authority of the respondents shall consider the same and do the

needful, as early as possible, preferably within a period of eight

weeks from receipt thereof.

4. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J

A.Arora/-236

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